Section 9A in The Madurai City Municipal Corporation Act, 1971
9A. [ Preparation of development plan. [Sections 9-A and 10-D were inserted by Tamil Nadu Act 26 of 1994.]
- The council shall prepare every year a development plan for the City of Madurai and submit it to the District Planning Committee, having jurisdiction over the City of Madurai, constituted under section 241 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]
